BHUWAN CHANDRA BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) By means of this writ petition moved under Article 226 of Constitution of India, the petitioner has sought quashing of the First Information Report dated 24.04.2012, registered as F.I.R. No. 21 of 2012, relating to offences punishable under section 452, 354, 323 and 506 of I.P.C., Police Station Kaladhungi, District Nainital.

(3.) Learned counsel for the petitioner Bhuwan Chandra Bhatt, and learned counsel for the respondent no.3 Trilok Chandra Bhatt stated that the parties have entered into compromise, and respondent no.3 Trilok Chandra Bhatt does not want to prosecute the petitioner Bhuwan Chandra Bhatt.